Radha Krishan vs . Kanta Kalia
2022 Latest Caselaw 11849 HP

Radha Krishan vs. Kanta Kalia

.

Civil Revision No. 212 of 2022

30.12.2022 Present: Mr. Divya Raj Singh, Advocate for the petitioner.

Civil Revision No. 212 of 2022

Notice to respondent, returnable on 04.04.2023, on

taking steps within three days, be issued.

r CMP No. 18350 of 2022

Notice in the aforesaid terms.

In the meanwhile, status quo as exists on date qua

execution and implementation of judgment and decree dated

29.05.2017, passed in Civil Suit No.16 of 2016, titled as Ram

Pal versus Jagat Ram, and order dated 06.12.2022 passed in

Execution Petition No.19 of 2020, titled as Kanta Kalia versus

Radha Krishan shall be maintained, till next date of hearing.

The petitioner is permitted to produce copy of order

downloaded from the High Court website and trial Court shall

not insist for certified copy of the order, however, if required,

passing of order can be verified from the High Court website or

otherwise.

(Vivek Singh Thakur), Judge.

30th December, 2022 (subhash)